Dharm Veer And Another vs State Of U.P.
2019 Latest Caselaw 5277 ALL

Citation : 2019 Latest Caselaw 5277 ALL
Judgement Date : 30 May, 2019

Allahabad High Court

Dharm Veer And Another vs State Of U.P. on 30 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22688 of 2019
 

 
Applicant :- Dharm Veer And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Nitin Raj Singh,Raj Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Sri Brijesh Kumar Mishra, learned counsel filed Vakalatnama on behalf of complainant, is taken on record.

Learned counsel for the complainant pointed out that there is criminal history of one case against the applicant no. 1 Dharm Veer and copies of statements of injured witnesses have also not been annexed with the bail application.

Learned counsel for the applicants prays for and is granted one week's time to file supplementary affidavit annexing the copies of statements of injured witnesses.

Put up on 10.6.2019 as fresh showing the name of Sri Brijesh Kumar Mishra as counsel for the complainant.

Order Date :- 30.5.2019

Masarrat